Section 49 in Gujarat Panchayats (Second Amendment) Act, 1963
49. Amendment of section of 179 Guj. VI of 1962.- In section 179 of the principal Act, after sub-section (2), the following sub-section shall be inserted, namely:-
"(3) In the case of any matter referred to the State Government under sub-section (2), the State Government may, subject to such conditions as it may think fit to impose having regard to the circumstances of the case, by order in writing direct the panchayat to stay the collection or recovery from the factory of all or any of the taxes until the State Government decides the matter under sub-section (2).".
